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[Cites 0, Cited by 0] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(4) in The Factories Act, 1948

(4)Any person whose employment has been affected by an order issued under sub-section (1), shall be entitled to wages and other benefits and it shall be the duty of the occupier to provide alternative employment to him wherever possible and in the manner prescribed.